Criminal Procedure Code, 1973 (CrPC) — Section 228Madhya Pradesh General Provident Fund Rules, 1955 — Rule 14, 15, 16, 16(B)Penal Code, 1860 (IPC) — Section 120

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High Courts17 Sept 2002Allowed

Seth Mohanlal Hiralal Construction Company Vs State of M.P. and Others

Madhya Pradesh High Court · (2002) 5 MPHT 293

Constitution of India, 1950 — Article 14

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High Courts16 Sept 2002Dismissed

Ram Singh @ Ramu Vs State of M.P.

Madhya Pradesh High Court · (2003) CriLJ 3678 : (2002) 4 MPHT 146 : (2002) 2 MPJR 367

Evidence Act, 1872 — Section 134, 3Penal Code, 1860 (IPC) — Section 302

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High Courts16 Sept 2002Partly Allowed

Bhajanlal Kahar Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 324

Penal Code, 1860 (IPC) — Section 363, 366, 376, 506B

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High Courts16 Sept 2002Partly Allowed

Netram alias Goyal Babu Vs State of M.P.

Madhya Pradesh High Court · (2002) 2 JLJ 254 : (2002) 4 MPHT 152

Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts16 Sept 2002Allowed

Indore Loha Vyapari Association Vs The Presiding Officer, Labour Court and Others

Madhya Pradesh High Court · (2002) 5 MPHT 527

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10

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High Courts16 Sept 2002

Purushaindra Kumar Kaurav Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2004) 2 MPHT 416

Constitution of India, 1950 — Article 21, 226

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High Courts13 Sept 2002Allowed

Neetu Jain and Others Vs Sitaram and Brothers and Others

Madhya Pradesh High Court · (2004) ACJ 461

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 166

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High Courts13 Sept 2002Dismissed

Sunderlal and Others Vs Gopal Sharan

Madhya Pradesh High Court · (2003) 1 MPHT 330

Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 55

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High Courts13 Sept 2002Allowed

Ashok Lalwani and Another Vs Municipal Corporation

Madhya Pradesh High Court · AIR 2003 MP 169 : (2002) ILR (MP) 650 : (2003) 1 MPLJ 196

Madhya Pradesh Municipal Corporation Act, 1956 — Section 222

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High Courts13 Sept 2002Allowed

Dr. Mangleshwar Singh Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 140 : (2003) 2 MPLJ 44 : (2003) 3 RCR(Criminal) 56

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 482Penal Code, 1860 (IPC) — Section 107, 306

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